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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in The Arms Rules, 2016

(6)In case the holder of an additional license shifts temporarily or permanently from the premises of the parent licensee, such additional license shall automatically lapse and the person to whom such additional license was issued, shall return his license to the licensing authority by whom the license was issued and the responsibility for furnishing such intimation to the licensing authority shall be that of the parent licensee.